Section 67(1) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017
(1)The Council may carry out a revaluation of its assets, with prior permission of Government in any of the following cases:(a)When commercial development of the fixed assets are taken up after the land use and architectural control have been approved by competent authority;(b)At the time of lease;(c)At the time of issue of municipal bonds.
